Section 5A(7) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974
(7)Any transfer of land, and any acquisition thereof, in contravention of subsection (5) or (6), shall be invalid; and as a penalty therefore, any right, title or interest of the transferor and transferee in or in relation to such land shall, after giving him an opportunity to show cause, be forfeited by the Collector; and the land together with the standing crops thereon, if any, shall without further assurance vest in the State Government and shall be disposed of in such manner as the State Government may, from time to time direct.
